Manoj Kumar Singh vs The State Of Jharkhand
2025 Latest Caselaw 3875 Jhar

Jharkhand High Court

Manoj Kumar Singh vs The State Of Jharkhand on 12 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No.459 of 2025
                         ....

Manoj Kumar Singh                              ......Appellant
                         Versus
1. The State of Jharkhand
2. Babi Devi                                   ......Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Amit Kr. Das, Advocate Mr. Preetam Mandal, Advocate Mr. Sahay Gaurav Piyush, Advocate For the State : Mr. Sanjay Kr. Srivastava, APP ......

Order No.02/12.06.2025 I.A. No.5781 of 2025 This Criminal Appeal has been filed on behalf of the appellant by challenging the judgment dated 21.04.2025 passed by Shri Kumar Kranti Prasad, learned Additional Sessions Judge-I, Pakur, in SC & ST Case No.03/2020 arising out of SC & ST PS Case No.02/2019 by which the appellant has been convicted for the offences under Sections 323 and 324 of the IPC and sentenced to undergo SI for six (06) months and pay a fine of Rs.10,000/- (Rs. Ten Thousand only) for the offence under Section 323 of IPC and sentenced to undergo S.I. for one (01) year and to pay the fine of Rs.25,000/- for the offence under Section 324 of IPC.

However, both the sentences have been directed to run concurrently.

2. I.A. No.5781 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to him vide order dated 21.04.2025 by the learned Trial Court.

3. Heard learned counsel for the appellant and learned APP.

4. Learned counsel for the appellant has submitted that the

appellant had been granted provisional bail vide order dated 21.04.2025 for a period of thirty (30) days. Thereafter, the provisional bail of the appellant was extended till 20.06.2025 vide order 20.05.2025 by the learned Additional Session Judge-I, Pakur which is evident from the certified copy of the order sheet enclosed with the supplementary affidavit dated 09.06.2025.

5. Learned APP raised no objection.

6. Under the circumstances, the Provisional Bail granted to the appellant namely Manoj Kumar Singh by the learned Court below vide order dated 21.04.2025 and subsequently extended vide order dated 20.05.2025 till 20.06.2025 is, hereby, confirmed.

7. This I.A. No.5781 of 2025 is allowed and stands disposed of.

8. Learned counsel for the appellant is directed to serve a copy of this Criminal Appeal as well as all Interlocutory Applications upon the learned counsel for the Informant in course of the day.

9. Admit.

10. Call for the legible scanned copy of Lower Court Records.

(Sanjay Prasad, J.) Nishant/-